Supreme Court - Daily Orders
Bombay Intelligence Security India Ltd vs Oil And Natural Gas Corp Ltd on 3 July, 2014
´ ITEM NO.43 COURT NO.8 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 22357/2013
(Arising out of impugned final judgment and order dated 09/04/2013
in AA 22/2013 passed by the High Court Of Bombay)
BOMBAY INTELLIGENCE SECURITY INDIA LTD Petitioner(s)
VERSUS
OIL AND NATURAL GAS CORP LTD Respondent(s)
(With prayer for interim relief and office report)
Date : 03/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE R. K. AGRAWAL
For Petitioner(s) Mr.Sumit Goel, Adv.
Mr.Somanadri, Adv.
Mr.Abhishek V.Deshmukh, Adv.
For M/s. Parekh & Co., Adv.
For Respondent(s) Mr. Gaurav Agrawal, Adv.
Upon hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner states that the petitioner does not want to file rejoinder affidavit.
In the above view of the matter, pleadings are deemed to be complete.
List for hearing after four weeks.
(SATISH KUMAR YADAV) (PHOOLAN WATI ARORA) COURT MASTER ASSISTANT REGISTRAR Signature Not Verified Digitally signed by Satish Kumar Yadav Date: 2014.07.04 16:56:37 IST Reason: